M/S Vgd Technologies Pvt Ltd vs M/S Growthpond Techonology Pvt Ltd
2026 Latest Caselaw 120 Kant

Karnataka High Court

M/S Vgd Technologies Pvt Ltd vs M/S Growthpond Techonology Pvt Ltd on 8 January, 2026

                           -1-
                                      NC: 2026:KHC:1044
                                   MFA No. 7693 of 2022


HC-KAR



  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 8TH DAY OF JANUARY, 2026

                         BEFORE
   THE HON'BLE MS. JUSTICE TARA VITASTA GANJU
MISCELLANEOUS FIRST APPEAL NO. 7693 OF 2022 (IPR)
BETWEEN:

   M/S. VGD TECHNOLOGIES PVT. LTD.,
   A PRIVATE LIMITED COMPANY INCORPORATED
   UNDER COMPANIES ACT, 1956
   HAVING ITS OFFICE AT 102, OFC,
   DS 4/1, SAHAJANAND COMPLEX
   ADARSH SOCIETY,
   BEHIND BHAGWATI CHAMBER,
   CG ROAD, NAVRANGPURA
   AHMEDABAD - 380 009.
                                         ...APPELLANT
(NOTICES ISSUED TO APPELLANT)

AND:

   M/S. GROWTHPOND TECHONOLOGY PVT. LTD.,
   A PRIVATE LIMITED COMPANY INCORPORATED
   UNDER THE COMPANIES ACT, 2013
   HAVING ITS REGD. OFFICE AT D/403
   ORCHID ENCLAVE, G.M. COLONY
   YADAV NAGAR, NAHAR AMRIT SHAKTI
   POWAI, MUMBAI - 400 072

   CORPORATE OFFICE AT

   18, OZONE RESINDZA
   3/3, EASTWOOD TWP
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                                            NC: 2026:KHC:1044
                                         MFA No. 7693 of 2022


HC-KAR



     MAIN HARALUR ROAD
     NEAR SOBHA CLASSIC
     HSR, BENGALURU - 560 102
     REPRESENTED BY ITS DIRECTOR
     SRI. SUBASH CHANDRA CHOUDHARY.
                                               ...RESPONDENT
                               ***

      THIS MFA IS FILED U/O.43 RULE 1(r) OF CODE OF CIVIL
PROCEDURE, 1908, AGAINST THE ORDER DATED 20.08.2022
PASSED ON I.A.NO.1 AND 4 IN O.S.NO.370/2022 ON THE FILE
OF THE XVIII ADDITIONAL CITY CIVIL JUDGE, BENGALURU
CITY, (CCH NO.10), ALLOWING IA NO.1 FILED U/O.39 RULE 1
AND 2 R/W SEC.151 OF CPC, DISMISSING IA NO.4 FILED
U/O.39 RULE 4 OF CPC.

      THIS   MFA,   COMING   ON    FOR   ORDERS,   THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MS. JUSTICE TARA VITASTA GANJU

                      ORAL JUDGMENT

1. As could be seen from the records, multiple notices

have been issued to the appellant. There has been no

presence for the appellant for the last two dates.

2. The Court notice which was sent to the appellant has

also been returned with an endorsement "appellant does

not have an office at the given address".

NC: 2026:KHC:1044

HC-KAR

3. Since there is no presence on behalf of the appellant,

today either, the appeal is dismissed in default and for

non-prosecution.

JUDGE BMV* List No.: 1 Sl No.: 1